Sunder vs State Of U.P.
2022 Latest Caselaw 1521 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 45
 

 
Case :- CRIMINAL APPEAL No. - 983 of 1984
 

 
Appellant :- Sunder
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Virendra Singh
 
Counsel for Respondent :- A.G.A.
 

 
Hon'ble Manoj Misra,J.

Hon'ble Sameer Jain,J.

This appeal has been presented on behalf of the appellant Sunder son of Kaur Sen against the judgment and order dated 09.02.1984, passed by Special Judge (D.A.A.), Agra in Sessions Trial No.92 of 1982 connected with Sessions Trial No.1 of 1983 convicting the appellant under Section 396 IPC and sentencing him to imprisonment for life.

The office has submitted report dated 12.04.2022 placing a letter dated 15.02.2022 of the chief Judicial Magistrate, Agra with regard to the death of sole appellant Sunder.

We have perused the letter of the Chief Judicial Magistrate, Agra dated 15.02.2022 (Flagged 'P'), which annexes the statement of the witnesses that have deposed with regard to the death of sole appellant. From the letter it appears that sole appellant Sunder has died in the year 2000.

In view of the above, the appeal stands abated.

Order Date :- 26.4.2022.

Rks.